(3)If the [licence referred to in sub-section (1A) or the certificates referred to in sub-section (2), as the case may be,] [Substituted for the words 'licence or certificates, as the case may be' by Act 47 of 1982, section 10 (w.e.f. 1-10-1982).] are not at the time in the possession of the person to whom demand is made, it shall be a sufficient compliance with this section if such person produces the licence or certificates within ten days at any police station in [India] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the States' (w.e.f. 1-4-1951).] which he specifies to the police officer or authority making the demand :Provided that, except to such extent and with such modifications as may be prescribed, the provisions of this sub-section shall not apply [* * *] [Omitted words 'to a driver driving as a paid employee, or to a driver of a transport vehicle or' by Act 47 of 1982, section 10 (w.e.f. 1-10-1982).] to any person required to produce the certificate of registration or the certificate of fitness of a transport vehicle,
